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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(b) in The West Bengal Alienation Of Land (Regulation) Act, 1960.

(b)if he is not a Magistrate, apply to a Magistrate or, within the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the delivery to the State Government of possession of such land or part of land.